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[Cites 0, Cited by 9] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(1) in The Electricity Act, 2003

(1)Subject to the provisions of this section, the prices to be charged by a distribution licensee for the supply of electricity by him in pursuance of section 43 shall be in accordance with such tariffs fixed from time to time and conditions of his licence.